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[Cites 0, Cited by 0] [Section 62AH(4)] [Section 62AH] [Entire Act]

State of Bihar - Subsection

Section 62AH(4)(f) in Bihar Factories Rules, 1950

(f)Wherever the proposed site requires a clearance by the Ministry of Industry or the Ministry of Environment and Forests, the application for Site Appraisal will be considered by the Site Appraisal Committee only after such clearance has been received.